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Investment can’t be Written Off as Bad Debt if Project fails to Take Off: ITAT - (12 Oct 2018)

Income Tax Appellate Tribunal (ITAT ) has given major setback to Aditya Birla Power Company Limited and held that investment in the project which fails to take off cannot be written off as bad debt and therefore, no deduction can be granted.

Tags : ITAT   INVESTMENT   ADITYA BIRLA POWER COMPANY LIMITED  

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